Section 6(2) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(2)(a)The Sub-Divisional Officer shall send a list of such reserved lands alongwith the opinion of the Advisory Committee to the Collector for setting apart such land indication all the lands that may be allotted temporarily with the sanction of the State Government.(aa)[ After making allotment of unoccupied land the Sub-Divisional Officer shall reserve land for way to enable the allottees to reach their fields and shall indicate the Khasra Numbers alongwith the trace of the proposed way and shall send the same alongwith the opinion of the Advisory Committee to the Collector for setting apart such land.] [Inserted by S.O. 197, Dated 5-12-1988; published in Rajasthan Gazette Extraordinary Part 4(Ga)(II), Dated 5-12-88, p. 361(5).](b)Where the Collector does not approve the proposal of the Sub-Divisional Officer such lands which are not set as idea part shall be available for allotment under these rules.(c)The Sub Divisional Officer shall also see that adequate land is available for the educational institutions in the village and that sufficient land is left for [play grounds for school children or for] [Inserted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.] any other public purpose.
